AMBAJI KELAVANI MANDAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE present petition is third round of litigation seeking relief to the effect that the petitioner should be granted benefit of grant - in -aid school from 1997. Earlier, the petitioner approached this Court by filing Special Civil Application No.860 of 2002 which was disposed of by this Court by order dated 25.01.2002. Operative part of that order reads as under:

(2.) IT is after this order the authorities passed an order on 10.02.2002, a copy of which is produced at Annexure 'J', page 34. The petitioner was yet not satisfied. Therefore, he approached this Court by filing Special Civil Application No.11369 of 2002, which came to be heard and disposed of by judgment and order dated

(3.) THE petitioner is yet not satisfied with that. That is why this is third petition which is filed and relief sought for in this petition is as under: